Swati Sujajita Baghal vs State Of Odisha And
2026 Latest Caselaw 3214 Ori

Citation : 2026 Latest Caselaw 3214 Ori
Judgement Date : 7 April, 2026

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Orissa High Court

Swati Sujajita Baghal vs State Of Odisha And on 7 April, 2026

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 W.P.(C) No.9775 of 2026

                           Swati Sujajita Baghal                   ....                  Petitioner
                                                                          Mr. K.C. Sahu, Advocate

                                                               -versus-
                           State of Odisha and
                           Others                                  ....              Opposite Parties
                                                                                    Mr. S. Das, ASC

                                                CORAM:
                                    JUSTICE BIRAJA PRASANNA SATAPATHY
                                                               ORDER

07.04.2026 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard learned counsel for the parties.

3. Issue notice on the question of admission.

4. 2(two) extra copies of the Writ Petition be served learned State Counsel, who accepted notice on behalf of all the Opp. Parties by 09.04.2026.

5. List this matter in the week commencing 22.06.2026.

6. Counter affidavit, if any, be filed in the meantime.

(Biraja Prasanna Satapathy) Judge

Location: High Court of Orissa, Cuttack